Rajasthan High Court - Jaipur
Subhash Kumar Bhardwaj vs State Of Rajasthan Through Pp on 8 January, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Criminal Miscellaneous Bail No. 79 / 2018
Subhash Kumar Bhardwaj S/o Shri Prahlad Chand Bhardwaj B/c
Brahmin, Aged About 55 Years, R/o Plot No.61-A, Murliwala
Heights, Sunder Singh Bhandari Nagar, New Sanganer, Jaipur, Raj.
(At Present Confined in Central Jail, Jaipur).
----Petitioner
Versus
State of Rajasthan Through PP.
----Respondent
_____________________________________________________ For Petitioner(s) : Mr.Anil Upman For Respondent(s) : Mr.R.R.Singh Rathore,PP _____________________________________________________ HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 08/01/2018
1. Petitioner has filed this bail application under Section 439 of Cr.P.C.
2. F.I.R. No.226/2017 was registered at Police Station Shastri Nagar, District Jaipur for offence under Sections 420, 406, 409, 467, 468 and 471 I.P.C.
3. It is contended by the counsel for the petitioner that the amount involved is Rs.7,20,000/-. Petitioner is having partial paralysis and he is ready to deposit the amount with Post Office under protest.
4. Learned Public Prosecutor has opposed the bail application.
5. Considering the contentions put-forth by the counsel for the petitioner, I deem it proper to allow the bail application subject to deposit of Rs.7,20,000/- with the Post Office within one month (2 of 2) [CRLMB-79/2018] from today.
6. This bail application is accordingly allowed subject to deposit of Rs.7,20,000/- with the Post Office within one month from today and it is ordered that the accused-petitioner shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two sureties in the sum of Rs.25,000/- (Rupees Twenty Five thousand only) each to the satisfaction of the learned trial court with the stipulation to appear before that Court and any court to which the matter is transferred, on all dates of hearing and as and when called upon to do so.
(PANKAJ BHANDARI), J.
teekam/81